VELLATHAI Vs. PUSHPAM

JUDGEMENT

(1.) This Civil Revision Petitions had been filed against the fair and decreetal order passed in I.A.Nos.2 & 3 of 2025 in O.S.No.148 of 2018, dtd. 1/8/2025 on the file of the District Munsif Court, Kovilpatti.

(2.) The learned counsel appearing for the petitioners would submit that the petitioners have filed a suit seeking for declaration of sale deeds executed by the defendants 1 to 5 in favour of defendants 17 to 21 as being null and void and for an injunction restraining the defendants 17 to 21 from making any construction in the Suit property thereby changing the use of the land and also restraining the respondents defendants 17 to 21 from alienating the suit schedule properties and for permanent injunction restraining the defendants 23 to 25 from granting any electricity service connection for erecting wind mill in the suit schedule property.

(3.) In the said suit, it had come to the knowledge of the petitioners that the defendants have also sold certain of the suit properties, which was decreed in favour of the petitioners in a previous suit. Hence, to take out necessary amendment to also include the relief of declaration of title and recovery of possession was made along with the application to reopen the case as the trial in the Suit was concluded and posted for arguments.